Section 25(5) in The Gujarat Water Supply and Sewerage Board Act, 1978
(5)The Board shall, in a meeting convened for the purpose, examine the draft scheme in all its aspects. A representative of the [the State Government, local body or institution concerned or, as the case may be, the individual concerned] [Substituted for 'local body concerned' by Gujarat 26 of 1980, dated 22nd October, 1980.] in the scheme, shall be invited to attend such meeting. Each such person may participate in the discussion and express his opinion about any aspect of the scheme.
